GURDEV SINGH Vs. MANJIT KAUR

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure (for short 'the Code') relates to reduction of sentence awarded by the Judicial Magistrate 1st Class, Hissar for non-payment of arrears of interim maintenance from November 1987 to April 1988 from nine months simple imprisonment to the period already undergone by him in the jail.

(2.) IN brief, the facts relevant for the disposal of this petition, are, that the petitioner has not so far made the payment of arrears of interim maintenance, as referred to above, for nine months. He had filed a revision petitioner against the order of the Judicial Magistrate 1st Class, Hissar (copy Annexure P-3) dated 8-8-1988 which was dismissed by the Sessions Judge, Hissar vide his order dated 30-1-1989 (copy Annexure P-1 ). Aggrieved against the orders passed by the Courts below, the petitioner-husband has moved the present petitioner.

(3.) COUNSEL for the parties were heard.